ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner herein was arrested on 25/11/2021 for the alleged offence under Sec. 5(m) and 6 of POCSO Act in Crime No.18 of 2021, on the file of the respondent police, seeks bail.

(2.) After completion of investigation, final report filed and taken on file in Spl.S.C.No.18 of 2022. It is stated that the victim girl and the other two eye witnesses examined on 21/6/2022 and the matter is posted for examination of further P.Ws.

(3.) Considering the fact that the victim and eye witnesses have already been examined, the apprehension of tampering evidence does not arise. Hence, this Court is inclined to grant bail to the petitioner under Sec. 167(2) of Cr.P.C., with certain conditions. Accordingly, the petitioner is ordered to be released on bail subject to the following conditions;